Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Jammu-Kashmir - Subsection Section 89(1) in The Constitution of Jammu and Kashmir (1)The validity of any proceedings in the Legislature shall not be called in question on the ground of any alleged irregularity of procedure.
